ZABI ULLA KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition seeks a declaration that the act of the 3rd respondent/Karnataka State Board of Auqaf ('the Board' for short) in sealing the premises, where the petitioner was a lessee, to be contrary to Sec. 54 of the Waqf Act, 1995 ('the Act' for short).

(2.) Sans details, facts in brief are as follows:-

(3.) On 22/6/2022, the 4th respondent issues a demand notice to the petitioner to pay arrears of rent. It is claimed that the petitioner had no dues to be paid and the demand notice itself was contrary to law. On the allegation that the rents had fallen in arrears of the leased property, the 4th respondent unauthorisedly sealed the premises and dispossessed the petitioner, which forced the petitioner to knock at the doors of this Court in the subject petition, is the averment in the petition.